Section 19(1)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

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State of Rajasthan - Subsection

Section 19(1)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

(iii)When an order is passed under this rule allowing previous military service to count as part of the service qualifying for civil pension(1) (i) A Government servant who is re-employed in a civil service or post before attaining the age of superannuation and who, before such re-employment had rendered military service after the age of eighteen years which is pensionable under military rules but which terminates before a pension has been earned in respect of it, may count such previous military service as qualifying service, at his option to be exercised within three months of date of joining civil service or post, subject to the condition that-

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State of Rajasthan - Subsection

Section 19(1)(iii) in Rajasthan Civil Services (Pension) Rules, 1996